Vishal Mourya And Ors vs State Through Sho Uttam Nagar And Anr
2026 Latest Caselaw 2177 Del

Delhi High Court

Vishal Mourya And Ors vs State Through Sho Uttam Nagar And Anr on 13 April, 2026

                          $~71
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          %                                      Date of Decision: 13thApril, 2026
                          +      CRL.M.C. 2168/2026, CRL.M.A. 8941/2026, CRL.M.A. 8942/2026
                                 & CRL.M.A. 8943/2026

                                 VISHAL MOURYA AND ORS                                  .....Petitioner
                                                   Through:     Mr. Neeraj Kumar, Mr. Rakesh
                                                                Sharma, Ms. Upasana Singh and Ms.
                                                                Swati Singh, Advocates
                                                   versus

                                 STATE THROUGH SHO UTTAM NAGAR AND ANR
                                                                            .....Respondent
                                              Through: Mr. Raj Kumar, APP for State/R-1
                                                        with ASI Rajesh Kumar, SI Rohit
                                                        Kumar, PS Uttam Nagar
                                 CORAM:
                                 HON'BLE MR. JUSTICE MANOJ JAIN
                                              J U D G M E N T (oral)

1. Petitioners herein seek quashing of FIR No. 762/2022 dated 19.12.2022, registered at Police Station Uttam Nagar for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, on the basis of compromise arrived at between the parties.

2. The marriage between complainant (respondent No.2 herein) and petitioner No.1 was solemnized on 12.12.2018, as per Hindu rites and ceremonies.

3. On account of matrimonial discord, a complaint was lodged by respondent No.2, which resulted into registration of the abovesaid FIR.

4. However, when charge-sheet was filed, Section 354C IPC was also added as there was allegation of voyeurism attributable to devar i.e. petitioner No. 4.

5. Respondent No. 2 had, on the last date of hearing, submitted that matter had been amicably settled and she would have no objection to the quashing of FIR. However, Court had requested her to appear in person so as to be fully assured and certain about the fact that she has entered into settlement, voluntarily. Memorandum of Understanding (MoU) is already on record and respondent No. 2 submits that she is living happily with her husband for last three years. She also submits that she is regularly visiting her in-laws and now there is no discord of any nature between them. Therefore, she reiterates the terms of MoU dated 19.03.2026 and submits that she would have no objection if the FIR is quashed in toto.

6. Charge-sheet has been filed albeit charges are yet to be framed.

7. Keeping in mind the overall facts of the case, the fact that parties have amicably settled their all disputes,continuing with criminal proceedings would serve no useful purpose.

8. Accordingly, exercising inherent powers vested in this Court under Section 528 of Bharatiya Nagarik Suraksha Sanhita, 2023, it is deemed appropriate to quash the instant FIR.

9. Consequently, to secure the ends of FIR No. 762/2022 dated 19.12.2022, registered at Police Station Uttam Nagar for commission of offences under Sections 498A/406/34 IPC, along with all consequential proceedings arising therefrom, along with all consequential proceedings arising therefrom, is quashed.

10. The petition stands disposed of in aforesaid terms.

11. The pending applications also stand disposed of in aforesaid terms.

(MANOJ JAIN) JUDGE APRIL 13, 2026/dr/sy